N NATARAJAN Vs. CO OPERATIVE SUB REGISTRAR

JUDGEMENT

(1.) HEARD Mr.C.Premkumar, learned counsel for the petitioner and Mr.S.Vadivel Murugan, learned counsel appearing for the second respondent.

(2.) THIS revision is directed against the order passed by the learned District Judge in confirming the exparte award passed by the first respondent on a housing loan obtained by the petitioners for a sum of Rs.1,50,000/- with subsequent interest and costs. The exparte award passed in A.R.C.No.5 /2002-2003 dated 5.9.2002 was questioned by the petitioners before the learned District Judge in C.M.A.No.62 of 2002 and the same was disallowed by the said Court. Therefore, the present revision has been filed.

(3.) I have given anxious consideration to the arguments advanced on either side.